STATE OF KERALA Vs. P. S. GEETHA KUMARI

JUDGEMENT

(1.) The prayer in the aforecaptioned Original Petition filed under Articles 226 & 227 of the Constitution of India is as follows {See page No.9 of the paper book of this O.P.(KAT)}:

(2.) Heard Sri.B.Vinod, learned Senior Government Pleader appearing for the petitioners in the O.P. / respondents 1 to 4 in the O.A. and Sri.K.A.Jaleel, learned counsel appearing for the sole respondent in the O.P./original applicant in the O.A. before the Tribunal.

(3.) The prayers in Ext.P-1 O.A. No.1695/2018 filed by the respondent herein before the Kerala Administrative Tribunal, Thiruvananthapuram Bench, are as follows: {See page Nos.32 to 34 of the paper book of this O.P.(KAT)}